High Courts27 Nov 2002
Pushpa Salame Vs Additional Commissioner and Others
Bombay High Court · (2003) 2 ALLMR 640 : (2003) 2 BOMLR 544 : (2003) 1 MhLj 756
Bombay Village Panchayats Act, 1959 — Section 29(3), 29(4)
COURT ARCHIVE
Bombay High Court judgments, 2002
1,355 judgments · page 8 of 68
High Courts26 Nov 2002
Shamrao Narayan Wankhede Vs Municipal Council and Others
Bombay High Court · (2003) 3 MhLj 814
Constitution of India, 1950 — Article 226
High Courts26 Nov 2002Allowed
Manikgarh Cement Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALLMR 185 : (2003) 1 MhLj 1022
Maharashtra Land Revenue Code, 1966 — Section 110(2)
High Courts26 Nov 2002Dismissed
Vidushi Wires Pvt. Ltd. and Another Vs Union of India (UOI) and Another
Bombay High Court · (2003) 156 ELT 168 : (2003) 1 MhLj 1015
Central Excise Rules, 2001 — Rule 8(1), 8(4)
High Courts26 Nov 2002
Damodhar Tukaram Khadse Vs Divisional Joint Registrar, Co-operative Societies and Another
Bombay High Court · (2003) 3 BomCR 847 : (2003) 2 BOMLR 582 : (2003) 1 MhLj 602
High Courts26 Nov 2002
Dilip Mahendra Thapa and Others Vs The State of Maharashtra
Bombay High Court · (2003) 2 ALD(Cri) 110 : (2003) BomCR(Cri) 1706 : (2003) CriLJ 4280 : (2003) 3 MhLj 864
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 34, 392
High Courts26 Nov 2002
Arun Mahurkar Vs State of Maharashtra and Others
Bombay High Court · (2003) 2 ALD(Cri) 73 : (2003) BomCR(Cri) 1685 : (2003) 1 MhLj 927
Criminal Procedure Code, 1973 (CrPC) — Section 201Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(1)
High Courts26 Nov 2002Allowed
Vishnu Vijay Packagers (P) Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) 2 BomCR 35 : (2003) 111 ECR 557 : (2003) 158 ELT 132
Customs Act, 1962 — Section 68
High Courts26 Nov 2002Allowed
Arjun Sambhaji Khade and Others Vs Mangal Ankush Kharmate and Others
Bombay High Court · (2003) 1 ALLMR 986 : (2003) 2 MhLj 295
Bombay Village Panchayats Act, 1959 — Section 35
High Courts26 Nov 2002Allowed
Vithal Mhatarba Muluk through his Heirs and Others Vs Indubai Bandu Muluk and Others
Bombay High Court · (2003) 1 ALLMR 710 : (2003) 3 BomCR 294
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G
High Courts26 Nov 2002Allowed
Vinaysingh Rajput Vs The State of Maharashtra and Another
Bombay High Court · (2003) 105 BOMLR 786
Constitution of India, 1950 — Article 226
High Courts25 Nov 2002
A.J. Saldhana Vs Additional Collector and Others
Bombay High Court · (2003) 4 BomCR 364
Limitation Act, 1963 — Section 5
High Courts25 Nov 2002
Commissioner of Income Tax Vs Smt. A.S. Rukmani Ammal
Bombay High Court · (2003) 127 TAXMAN 149
Income Tax Act, 1961 — Section 147(a)
High Courts25 Nov 2002Partly Allowed
Udai Shukla Vs Union of India (UOI) and Others
Bombay High Court · (2003) 2 ALLMR 311 : (2003) 4 BomCR 766 : (2003) 1 MhLj 844
High Courts25 Nov 2002Dismissed
Godawari Steel Private Ltd. Vs Union of India (UOI)
Bombay High Court · (2003) 157 ELT 31
Central Excises and Salt Act, 1944 — Section 11A
High Courts22 Nov 2002
Commissioner of Income Tax Vs Bombay Burmah Trading Corporation Ltd.
Bombay High Court · (2003) 181 CTR 357 : (2003) 259 ITR 423
Income Tax Act, 1961 — Section 90, 91, 91(1)
High Courts22 Nov 2002Allowed
Naginbhai P. Desai Vs Taraben A. Sheth
Bombay High Court · AIR 2003 Bom 192 : (2003) 1 ALLMR 1006 : (2003) 4 BomCR 313 : (2003) 1 MhLj 994
Bombay Stamp Act, 1958 — Article 25, 34, 35Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 54
High Courts22 Nov 2002
Commissioner of Income Tax Vs Bombay Burmah Trading Corpn. Ltd.
Bombay High Court · (2003) 126 TAXMAN 403
Income Tax Act, 1961 — Section 256(1), 91(1)
High Courts22 Nov 2002Dismissed
Madhukar Damodar Pawar deceased through his heirs and legal representatives Durgabai Madhukar Pawar and Others Vs Madan Purshottam Pandkar and Another
Bombay High Court · (2003) 1 ALLMR 695 : (2003) 3 BomCR 291 : (2003) 2 MhLj 19
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 73
High Courts22 Nov 2002
Commissioner of Income Tax Vs Bombay Gas Co. Ltd.
Bombay High Court · (2003) 3 MhLj 240
Income Tax Act, 1961 — Section 72